130. Penalty for destruction, injury or removal of boundary or survey marks.
- If any person wilfully destroys or injures, or without lawful authority removes, a boundary or survey mark lawfully constructed, he may be ordered by the Tahsildar or any other Revenue Officer empowered to act to pay such fine, not exceeding [five thousand] [Substituted by M.P. Act No. 23 of 2018] rupees for each mark so destroyed, injured or removed, as may, in the opinion of the Tahsildar or any other Revenue Officer empowered to act be necessary to defray the expense of restoring the same [***] [Omitted 'and of rewarding the informant, if any' by M.P. Act No. 23 of 2018].
